IFFCO-TOKIO GENERAL INSURANCE CO. LTD. Vs. NAGAMMAL

JUDGEMENT

(1.) THE appellant is the Insurance Company. The third respondent is the lorry owner, which is a bore well lorry, that was insured with the appellant Insurance Company. The same is not in dispute.

(2.) THE son of the respondents 1 and 2 died during and in the course of employment in the bore well operation carried out by the lorry. The unfortunate death took place on 20.12.2006. The first respondent is the mother and the second respondent is the father of the deceased workman. They filed W.C.No.95 of 2007, claiming compensation for the death of their son.

(3.) THE Commissioner of Workmen Compensation, Dindigul passed an order dated 07.12.2009, holding that the employer is liable to pay the compensation for the death of the workman, that arose during and in the course of employment and the Commissioner further directed the Insurance Company to indemnify the same based on the insurance policy. The Commission directed to pay Rs.4,15,608/ - as compensation, within a period of one month, failing which, 12% interest shall be paid for the compensation amount until it is paid.